Section 6 in The Maharashtra Animal and Fishery Sciences University Act, 1998
6. Powers and functions of University.
- Subject to the provisions of this Act, the University shall have the following powers and functions, namely-(i)to provide for instructions in Animal and Fisheries Sciences and in such other branches of learning as the University may deem fit;(ii)to make provisions for conduct of research and dissemination of the findings of research and technical information, through extension education programmes;(iii)to institute courses of study and to hold examinations for and to confer degrees, diplomas, certificates and other academic distinctions on persons who have,-(a)pursued a course of study as prescribed; or(b)carried out research in the University or in an institution recognized in this behalf, by the University;(iv)to institute degrees, diplomas, certificates and other academic distinctions;(v)to confer honorary degrees and other distinctions as may be prescribed;(vi)to provide lectures and instructions for field workers, farmers and other persons not enrolled as regular students of the University and to grant certificates to them as may be prescribed;(vii)to establish and maintain laboratories, libraries, research stations, institutions, demonstration centres, museums and aquariums for teaching, research and extension education and such other facilities as may be deemed appropriate for university students and employees;(viii)to institute and maintain colleges, centres, workshop wings and other institutions relating to Animal and Fishery Sciences and allied sciences and hostels thereof;(ix)to supervise and control the residence, conduct and discipline of the student of the University and to make arrangements for promoting their health and welfare;(x)to institute teaching, research and extension education posts required by the University and to appoint persons to such posts;(xi)to create administrative, ministerial and other posts and to appoint persons to such posts;(xii)to institute and aware, fellowships, scholarships and prizes in accordance with the Statutes;(xiii)to fix, demand and receive such fees and other charges as may be prescribed;(xiv)to co-operate with other Universities and Government departments in such manner and for such purposes as the University may determine;(xv)to make provision for consumers co-operative societies to serve the needs of students and staff of the University and of the colleges and institutions under its control;(xvi)to establish diagnostic centres for fish and livestock;(xvii)to do all such acts and things, whether incidental to the powers and functions or not, as may be requisite in order to further the objects of the university.
